Section 216 in The Railway Protection Force Rules, 1987
216. Transmission of appeals.
-216.1The authority which made the order appealed against shall, without anyavoidable delay, transmit to the appellate authority every appeal which is notwithheld under rule 215 together with the following particulars and records:(a)brief history of the case:(b)parawise comments on the appeal;(c)disciplinary case file in original , with all its connected papers;(d)service book;(e)confidential rolls folder, if maintained.216.2The authority to which the appeal lies may direct transmission it of any appealwithheld under rule 215 and thereupon such appeal shall be transmitted to thatauthority together with the comments of the authority withholding the appeal and therelevant records.
